Section 2B(i) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
(i)Land falling within the boundary limits of any railway line. National Highway, State Highway or any other road maintained by the Central or State Government or any local authority, as specified in any Act or Rules of the Central or State Government made in this behalf or within the limit [specified in the guidelines of Indian Road Congress] for establishment of industry from the middle point of National Highway/State Highway, whichever is longer or the land falling within 100 feet of the middle of any road or any rural pathway which link with village or not.
